SURENDRANATH TRIPATHY Vs. INDIRA PANDA

JUDGEMENT

(1.) HEARD .

(2.) THIS Civil Revision is disposed of at the stage of admission after service of notice on the opposite party, but she has not appeared.

(3.) IN course of hearing of the M.J.C., opposite party examined herself as P.W. No.1 and the Doctor of the Government Ayurvedic Hospital as P.W. No.2 and the Medical Certificate granted by him as Ext. 1. Petitioner did not adduce any evidence. Learned Civil Judge, on perusal of such evidence, believed the plea of illness and found Ext. 1 to be genuine and accordingly passed the impugned order in restoring the suit. That order is under challenge in this Civil Revision.